LexRANGNATH CHANDRAKAR
870 recorded High Court judgment(s) · 2009–2022
Open in Lexace · Search this judge's casesCourts
| Chhattisgarh High Court | 870 |
Disposal nature
| DISPOSED OFF | 255 |
| ALLOWED | 219 |
| DISMISSED | 216 |
| PARTLY ALLOWED | 100 |
| DISSMISS FOR DEFAULT/NON-PROSECUTION | 24 |
| ABATED | 23 |
| INFRUCTUOUS | 16 |
| REMANDED FOR RETRIAL | 8 |
Recent judgments
- KIRAN SHARMA v. EMPLOYEES PROVIDENT FUND ORGANIZATION — Chhattisgarh High Court (2022-03-21)
- BASANT KUMAR DHIDHORE v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2021-07-13)
- TULA RAM YADAV, v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2020-02-28)
- SADIR KHAN v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2019-12-11)
- REEMA NANDI v. THE STATE OF CHHATTISGARH — Chhattisgarh High Court (2019-05-16)
- MOHIT PATEL & ANR. v. STATE OF CHHATTISGARH — Chhattisgarh High Court (2019-04-24)
- TIKARAM BAISWADE v. SMT. SANGEETA BAISWADE — Chhattisgarh High Court (2018-09-11)
- NANDLAL SAHU v. J.P. PATHAK — Chhattisgarh High Court (2018-09-10)
- SHEETAL PRASAD SURYAVANSHI v. STATE OF CHHATTISGARH and OTHERS — Chhattisgarh High Court (2018-09-05)
- Smt. Kalpana Shrivastava v. Bhanu Dewangan — Chhattisgarh High Court (2018-09-04)